MADHURI GAHLAUT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with the First Information Report No.249 of 2021, registered at police station Kotwali Pithoragarh, District Pithoragarh.

(2.) Present Application has been filed for grant of regular bail under Sec. 420 and Sec. 120B of the Indian Penal Code, 1860.

(3.) Heard Mr. Bhupesh Kandpal, learned counsel for the applicant and Mr. V.S. Rathore, learned AGA for the State.